VISHWANATH SWAMI Vs. BAR COUNCIL OF INDIA

JUDGEMENT

(1.) The petitioner, who has filed this writ petition in public interest has sought a direction to respondent No.1 to frame Rules pursuant to the law declared and directions issued by the Hon'ble Supreme Court in the case of Ex.Capt.Harish Uppal v. Union Of India and Another, 2003 2 SCC 45 (Harish Uppal) and to issue necessary directions to the second respondent having regard to Section 34 of the Advocates' Act, 1961 [hereinafter, referred to as the "Act"].

(2.) Though the writ petition is filed in the background of the call for boycott of Courts on 6.3.2012 given by the second respondent on 05/03/2012, on the basis of a resolution dated 03/03/2012 and the subsequent boycott of Courts for a few days thereafter particularly in Bangalore, the matter has not been considered on the aforesaid factual background but in the context of the directions issued by the Hon'ble Supreme Court in Harish Uppal and Section 34 of the Act.

(3.) We have heard learned senior counsel Sri S.S.Naganand, appearing for the petitioner and Sri M.R.Naik, learned senior counsel and Sri Sajan Poovayya, learned Addl. A.G. appearing as Amicus Curiae, Smt.M.P.Geethadevi, learned counsel for Respondent No.1, Sri R.L.Patil, learned counsel for Respondent No.2, Sri D.R.Ravishankar, learned counsel for Respondent No.3 and Sri R.Devdas, learned AGA for Respondent No.4.